New India Assurance Co Ltd vs Rimjhim Ispat Ltd & Ors
2012 Latest Caselaw 1882 Del

Citation : 2012 Latest Caselaw 1882 Del
Judgement Date : 19 March, 2012

Delhi High Court

New India Assurance Co Ltd vs Rimjhim Ispat Ltd & Ors on 19 March, 2012

Author: G.P. Mittal

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Reserved on: 28th February, 2012
                                   Pronounced on: 19th March, 2012
+    MAC.APP. 39/2011

     NEW INDIA ASSURANCE CO LTD       ..... Appellant
                  Through: Mr. Kanwal Choudhary, Adv.

                   versus

     RIMJHIM ISPAT LTD & ORS              ..... Respondents
                   Through: Mr. F.M.Siddiqui, Advocate

     CORAM:
     HON'BLE MR. JUSTICE G.P.MITTAL

                            JUDGMENT

G. P. MITTAL, J.

1. The present Appeal is disposed of in terms of the judgment passed today in MAC APP. 997/2011 titled 'SMT. DHANESHWARI & ANR. v. TEJESHWAR SINGH & ORS'.

2. For detailed order, please see the above mentioned judgment.

(G.P. MITTAL) JUDGE

MARCH 19, 2012 vk

Download the LatestLaws.com Mobile App